Suman Nayak vs State Of Odisha & .... Opp. Parties
2025 Latest Caselaw 6678 Ori

Orissa High Court

Suman Nayak vs State Of Odisha & .... Opp. Parties on 4 April, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

               IN THE HIGH COURT OF ORISSA AT CUTTACK

                         W.P.(C) No.7533 of 2025


         Suman Nayak                      ....                    Petitioner
                                                         Mr. S.K. Pal, Adv.
                                            -versus-

         State of Odisha &                ....                 Opp. Parties
         Others                                           Mr. A. Tripathy,
                                                           AGA

                              CORAM:
                 JUSTICE BIRAJA PRASANNA SATAPATHY

Order                                 ORDER
 No                                  04.04.2025
    1.

1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.

2. Heard learned counsel for the Petitioner and learned Addl. Standing Counsel for the State.

3. Petitioner has filed the present Writ Petition with the following prayer:-

"It is therefore prayed that this Hon'ble Court may graciously be pleased to admit the writ petition and pleased to issue in the nature of mandamus directing the Opp. Party No.4 to regularize the petitioner service in vacant post in terms of judgments law laid down by the Hon'ble Supreme Court in Secretary, State of Karnataka - vs- Uma Devi(3) others 2006 SCC I, State of Karnataka -vs- M.L. Keshari and others 2020 SCC 247, Nihal Singh & Others -vs- State of Punjab and Others (2013) 14 SCC 65, Amanika Raj -vs- State of Bihar 2 SCC (L&S) 679 and Dr. Prasant Kumar Mishra -vs- State of Odisha (2016) 1 ILR CUT-373 Siba Nayak vrs. State of Odisha, Avimanyu Sahu vrs. Ravenshaw University and // 2 //

other order dated 18.02.2025 and letter dt.20.02.2024 issued by Opp. Party No.3 so the petitioner service kindly be regularize within a stipulated period fixed by the Hon'ble Court."

4. However, taking into account the claim raised in the present Writ Petition, liberty is granted to the Petitioner to make a detailed representation before Opp. Party No.4 by enclosing all the relevant documents and citations in support of his claim, if any, within a period of three weeks hence.

5. It is observed that if such a representation is filed within the aforesaid period, Opp. Party No.4 shall do well to take a lawful decision on the same within a period of three months from the date of receipt of such representation. The order so passed by the Opp. Party No.4 be communicated to the petitioner within the aforesaid time period.

6. With the aforesaid observation and direction, the Writ Petition is disposed of.

(Biraja Prasanna Satapathy) Judge

Basudev

Location: High Court of Orissa, Cuttack